HONDARAM RAMCHANDRA Vs. YESWANT MAHADEV KADAM
LAWS(SC)-2007-12-125
SUPREME COURT OF INDIA
Decided on December 12,2007

HONDARAM RAMCHANDRA Appellant
VERSUS
YESWANT MAHADEV KADAM Respondents

JUDGEMENT

S. B. Sinha, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) A limited notice was issued by this Court as to whether the High Court was right in directing reinstatement of the respondents-workmen instead of directing payment of compensation in terms of Section 25FFF of the Industrial Disputes Act, 1947.;


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